SHAHZADA Vs. AAMINA

JUDGEMENT

(1.) In this petition, the petitioner on the foundation of the case set up implores for the following reliefs:

(2.) The background facts as stated in the petition by the petitioner under the cover of which the petitioner claims the reliefs aforesaid, are in brief as under: -

(3.) Heard learned counsel for the petitioner and the contesting respondent No. 1 and perused the record.